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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 39(4) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997

(4)The order passed by the Chairman, the Market Committee, the Director and the authorised officer of the Board shall, subject to the order in appeal under this section, be final and shall not be called in question in any court of law.